S VENKATESWAR RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal petition is filed under Section 482 of the Code of Criminal Procedure to quash the order passed by the VI Metropolitan Magistrate, Guntur dated 17-6-1992 issuing non-bailable warrant against the petitioners.

(2.) The facts of the case are that the petitioners are alleged as accused in C.C. No. 6/94 on the file of the VI Metropolitan Magistrate, Guntur under Sections 392, 427 and 411, IPC. The petitioners herein obtained bail in the year 1992 and since then they are on bail. While so, the lower Court issued non-bailable warrant to arrest the petitioners and produce them as they have not attended the Court on 17-6-1992 when the case was posted. The case of the petitioner is that though crime is registered, charge-sheet is not filed. When they were released on bail, there is no necessity for appearance in the Court before filing of the charge-sheet. Only after filing the charge-sheet, the petitioners shall attend. Therefore, issuing of non-bailable warrant for non-appearance of petitioners even before the charge-sheet is filed is contrary to law and in violation of Article 21 of the Constitution of India. Therefore, the petitioners contend that the order issued by the Court below requires to be quashed.

(3.) To appreciate the above contention, it is relevant to refer some of the relevant provisions of the Code of Criminal Procedure. Section 154, Cr.P.C. deals with information to the Police and their powers to investigate. The Station House Officer, immediately after registering the crime shall reduce the same to writing and proceed to investigate the case as provided under Section 156, Cr.P.C. and 157, Cr.P.C. Sections 159 to 162 of the Code of Criminal Procedure (hereinafter referred to as the Code) empower the Police to examine the witnesses during investigation. Section 164, Cr.P.C. contemplates recording of confessional statements. Sections 165 and 166 of the Code contemplate the procedure to be followed regarding search by the Police Officer. Section 167 of the Code deals with the procedure when investigation cannot be completed in twenty four hours. Section 169, Cr.P.C. provides for the release of the accused when the evidence is deficient. Where the evidence is sufficient, the investigating officials shall send the report to the Magistrate. Section 171 of the Code contemplates that the witnesses and the complainant need not accompany the Police Officer and that they are not to be subjected to restraint. Section 172, Cr.P.C. provides for Diary of proceedings in investigation by the Investigating Officer. After completion of investigation, the Investigating Officer shall file the charge-sheet as per Section 173(2) of the Code. During the course of investigation, where the accused persons are arrested, if they are not released, they have to be in Police custody and after expiry of twenty four hours they have to be in judicial custody as per the orders of the Court and they have to be produced before the Court for extension of the remand. Where the accused person is released on anticipatory bail under Section 438, Cr.P.C. or on bail under Section 437 or 439, Cr.P.C., even before the charge-sheet is filed, he will be free to be at large. Section 273 of the Code contemplates that evidence is to be taken in the presence of the accused. Section 205, Cr.P.C. empowers the Magistrate to dispense with the presence of the accused and permit him to appear by his Pleader. But, however, if there is any need for appearance of the accused, the Magistrate can direct the personal attendance of the accused. Section 309 of the Code empowers the Court to adjourn the case during enquiry or trial and further empower the Magistrate to remand the accused to custody for a term not exceeding fifteen days at a time. Section 317, Cr.P.C. provides for holding inquiries and trial in the absence of the accused where the Magistrate has dispensed with the presence of the accused and permitted him to be represented by a Pleader. Thus, these are all the relevant provisions contemplated under the Code of Criminal Procedure.